How many judgments cite Ashok Kumar Sharma v. DCIT?

10 judgments on BharatTax cite Ashok Kumar Sharma v. DCIT (149 TTJ 33), spanning 2016 to 2018.

Ashok Kumar Sharma v. DCIT

149 TTJ 33Income Tax Appellate Tribunal2012#10187 most cited

What is Ashok Kumar Sharma v. DCIT authority for?

When an assessee discloses concealed income during a search, pays tax and interest thereon, and the department accepts the returns and passes assessment orders without disputing the manner of deriving income, penalty under section 271(1)(c) cannot be imposed.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2018.

Also referred to as

Ashok Kumar Sharma v DCIT · 149 TTJ 33 · penalty · section 271(1)(c) · concealment of income · search · undisclosed income · voluntary disclosure · assessment order · tax payment

Judgments citing Ashok Kumar Sharma v. DCIT

The ACIT, 3(1), Indore vs. M/S. Kalani Industries Pvt. Ltd., Indore

In the result, the appeal of the Revenue is dismissed

ITA 16/IND/2015[2009-10]Status: DisposedITAT Indore17 Aug 2018AY 2009-10

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2009-10

Section 132(4)Section 143(3)Section 153ASection 271A

…आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCHE, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2009-10 ACIT-3(1) M/s. Kalani Industries Pvt. Indore Ltd. बनाम/ 725, Indralok Colony, Indore Vs. (Revenue) (Respondent) P.A. No.AAACK7074P Appellant by Shri Lal Chand & Shri Rajiv Jain, DRs Respondent by Shri M. Sachdeva & Avinash Gaur Advs. Date of Hearing: 11.07.2018 Date of Pronouncement: 17.08.2018 आदेश / O R D E R PER KUL BHARAT, J.M: This is an appeal filed by the Revenue against the order of CIT(A)-I, Indo…

The ACIT, 3(1), Indore vs. M/S. Kalani Industries Pvt. Ltd., Indore

In the result, the appeal of the Revenue is dismissed

ITA 741/IND/2014[2008-09]Status: DisposedITAT Indore17 Aug 2018AY 2008-09

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2008-09

Section 132(4)Section 153ASection 271(1)Section 271(1)(c)Section 271A

…आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCHE, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2008-09 ACIT-3(1) M/s. Kalani Industries Pvt. Indore Ltd. बनाम/ 725, Indralok Colony, Indore Vs. (Revenue) (Respondent) P.A. No.ABMPK6861C Appellant by Shri Lal Chand & Shri Rajiv Jain, DRs Respondent by Shri M. Sachdeva & Avinash Gaur Advs. Date of Hearing: 11.07.2018 Date of Pronouncement: 17.08.2018 आदेश / O R D E R PER KUL BHARAT, J.M: This is an appeal filed by the Revenue against the order of CIT(A)-I, Indor…

M/S Keti Sangam Infrastructure (I) Ltd., Indore vs. The DCIT (Central), Indore

In the result, all the 12 appeals filed at the instance of

ITA 1341/IND/2016[2009-10]Status: DisposedITAT Indore27 Jun 2018AY 2009-10

Bench: Shri Kul Bharat & Shri Manish Borad

Section 132Section 143(3)Section 153ASection 271(1)(c)Section 274

…Keti Sangam, etc. ITA Nos. 516/2017, 603/Ind/2016 etc. IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCHE, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER ITA Nos. 516/Ind/2017, 1341, 1342,602 & 603/Ind/2016 AYs:2007-08, 2009-10,2010-11,2011-12 & 2012-13 Keti Sangam Dy. Commissioner of Income tax Infrastructure (I) Ltd. (Central), Indore बनाम/ Indore Vs. (Appellant ) (Respondent) ITA Nos. 1343 & 601/Ind/2016 A.Ys. 2010-11 & 2011-12 Keti-T Construction Dy. Commissioner of Income tax (Central), Indore (India) Ltd. बनाम/ Indore Vs. (Appellant ) (Respondent) ITA Nos. 5…

M/S Shree Coal Enterprises (I) Pvt. Ltd., Bhopal vs. The ACIT 3(1), Bhopal

In the result, all the 12 appeals filed at the instance of

ITA 1337/IND/2016[2006-07]Status: DisposedITAT Indore27 Jun 2018AY 2006-07

Bench: Shri Kul Bharat & Shri Manish Borad

Section 132Section 143(3)Section 153ASection 271(1)(c)Section 274

M/S Keti Sangham Infrastruture (I) Limited, Indore vs. Deputy Commissioner of Income Tax (Central), Indore

In the result, all the 12 appeals filed at the instance of

ITA 516/IND/2017[2007-08]Status: DisposedITAT Indore22 Jun 2018AY 2007-08

Bench: Shri Kul Bharat & Shri Manish Borad

Section 132Section 143(3)Section 153ASection 271(1)(c)Section 274

ACIT Cen Cir 38, Mumbai vs. Mudra Lifestyle Ltd, Mumbai

In the result the appeal filed by revenue is dismissed

ITA 520/MUM/2014[2010-11]Status: DisposedITAT Mumbai21 Apr 2017AY 2010-11

Bench: Shri G.S. Pannu & Shri Pawan Singh

For Appellant: Sh. Dharamesh Shah -ARFor Respondent: Shri Suman Kumar (DR)

Section 132Section 143(3)Section 153ASection 253Section 254(1)Section 271Section 271A

…ITA N0.520/M/2014 M/s Mudra Life Style filed the copies of all the decisions in the form of legal paper book. The learned AR relied on the following decisions; (i) Concrete Developer Vs ACIT [34taxman.com 62]ITA No.381 /Nag/2012, (ii) Ashok Sharma Vs DCIT [149 TTJ 33(URO)] (iii) CIT Vs Mahendra C. Shah 299 ITR 305 (Gujarat High Court), (iv) ACIT Vs Phoenix Mills Ltd in ITA No 6190 /M/2013 dated 7.8.2015. (v) Hemant Kumar Vs ACIT in ITA No.745 /M/2015 dated 19.07. 2016. (vi) Meerat Singal Vs ACIT [161 TT 483], (vii) CIT Vs Radha Kishan Goel [278 ITR 454]Allahabad High Court, (viii) Sunil Kumar Bansal Vs DCIT [3…

M/S Naval K Agarwal, Nagpur vs. Asstt.Commissioner of Income-Tax Central Circle-1(1), Nagpur

In the result, this appeal by the assessee is allowed

ITA 32/NAG/2013[2009-10]Status: DisposedITAT Nagpur29 Mar 2017AY 2009-10

Bench: Shri Shamim Yahya & Shri Ram Lal Negi..

For Appellant: Shri K.P. DewaniFor Respondent: Shri A.R. Ninawe

Section 132(1)Section 132(4)Section 143(3)Section 271A

…1 ITA No. 32/Nag/2013. IN THE INCOME TAX APPELLATE TRIBUNAL, NAGPUR BENCH, NAGPUR BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER.. I.T.A. No. 32/Nag/2013. Assessment Year : 2009-10. M/s Naval Kishore Agarwal, Asstt. Commissioner of Income-tax, Nagpur. Vs. Central Circle-1(1), Nagpur. PAN AAKPA8834M. Appellant. Respondent. Appellant by : Shri K.P. Dewani. Respondent by : Shri A.R. Ninawe. Date of Hearing : 27-03-2017. Date of Pronouncement : 29th March, 2017. O R D E R. PER SHAMIM YAHYA, A.M. : This appeal by the assessee is directed against the order of learned CIT(Appeals)…

Narpat Mehta, Mumbai vs. ACIT Cen Cir 23, Mumbai

In the result, appeal of the assessee is allowed

ITA 7662/MUM/2014[2011-12]Status: DisposedITAT Mumbai02 Nov 2016AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm Shri Narpat Mehta, Vs. Acit – Cc-23, Mumbai 202, Sukh Jyot, Telpal Scheme No.1, Vile Parle (E), Mumbai - 400057 Pan/Gir No. Aaepm9981G Appellant) .. Respondent)

Section 132(4)Section 271(1)(c)Section 271A

…appended to section 271(1)(c). Provisions of clause (2) of explanation 5 appended to section 271(1)(c) are similar to immunity granted to assessee under clause (2) of section 271AAA.” 12. Similarly, ITAT Cuttack Bench in case of Ashok Kumar Sharma vs. DCIT – 149 TTJ 33 deleted similar penalty by observing as under:- The assessees have disclosed concealed income while giving statements u/s.132 during the course of search and paid the tax thereon and showed the said undisclosed income in the return filed under the head "income from business" and Department has accepted these returns and accordingly passed the ass…

S.K. Impex, Delhi vs. DCIT, New Delhi

In the result, appeal of the assessee is allowed

ITA 5674/DEL/2015[2012-13]Status: DisposedITAT Delhi28 Jun 2016AY 2012-13

Bench: Sh. N. K. Saini, Am & Smt. Beena Pillai, Jm Ita No. 5674/Del/2015 : Asstt. Year : 2012-13 S. K. Impex, Vs Dcit, C/O-Kapil Goel Adv., Circle-29(1), F-26/124, Sector-7, Rohini, New Delhi Delhi-110085 (Appellant) (Respondent) Pan No. Aaofs4219B Assessee By : Sh. Kapil Goel, Adv. Revenue By : Sh. Sunil Chandra Sharma, Cit Dr Date Of Hearing : 01.06.2016 Date Of Pronouncement : 28.06.2016 Order Per N. K. Saini, Am:

For Appellant: Sh. Kapil Goel, AdvFor Respondent: Sh. Sunil Chandra Sharma, CIT DR

Section 132Section 132(4)Section 133ASection 271Section 271ASection 4

…s of the ITAT: " Shri Gopal Shetty in ITA No. 221/Mum/2012 order dated 06.05.2015 " Pramod Kumar Jain Vs DCIT (2013) 33 Taxmann.com 651 (Cuttack-Trib) " SPS Steel & Power Ltd. in ITA No. 1391 & 1414/Kol/2011 order dated 30.06.2015 " Ashok Kumar Sharma Vs DCIT 149 TTJ 33 (Cuttack) " SVP Builders (India) Ltd. Vs DCIT in ITA No. 4674/Del/2014 order dated 19.02.2015 7. The ld. CIT(A) however did not find merit in the submissions of the assessee by observing as under: “5) Whether the plea of the assessee like “voluntary disclosure”, buy peace”, avoid litigation etc. have any meaning or do they show the escape route re…

Options Developrs and Builders, Mumbai vs. DCIT Ce Cir 22, Mumbai

The appeal of the assessee is allowed and the ld

ITA 7129/MUM/2013[2010-11]Status: DisposedITAT Mumbai24 May 2016AY 2010-11

Bench: Shri Joginder Singh & Shri Ashwani Tanejaassessment Year: 2010-11 Options Developers & Acit, Central Circle-22, Builders, Room No.465, बनाम/ 10, Mithila Shopping Centre Aayakar Bhavan, Vs. Ground Floor, V. M. Road, M.K. Road, Juhu Scheme Vile Parle (W) Mumbai-400020 Mumbai-400049 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aaafo6752F "नधा"रती क" ओर से / Assessee By Shri Vijay Kothari Ms. Sudha Ramchandran-Dr राज"व क" ओर से / Revenue By 05/05/2016 सुनवाई क" तार"ख / Date Of Hearing : 16/05/2016 आदेश क" तार"ख /Date Of Order:

Section 132Section 271A

…e provisions and the facts of this case implies that the recordings in the seized documents are trading activity and income from other sources, which were never disputed by the AO. The Cuttak Bench of this Tribunal in the case of Ashok Kumar Sharma v. DCIT 149 TTJ 33, in similar circumstances, has held that:- “Assessees have disclosed concealed income while giving statements u/s. 132 during course of search and paid tax thereon and showed the said undisclosed income in return filed under the head ‘income from business’ and Department has accepted these returns and accordingly passed assessment orders. It is n…